DUDEKULA RASOOL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in Sessions Case No.218 of 2010 on the file of the learned VI Additional District and Sessions Judge, (Fast Track Court) Markapur, filed this Appeal against Judgment, dated 11.04.2011, convicting him for the offence punishable under Section 302 I.P.C. and sentencing him to undergo imprisonment for life and also to pay fine of Rs. 1,000/-, and in default, to undergo Simple Imprisonment for a period of three months.

(2.) For convenience, the appellant shall be hereinafter referred to as 'the accused'.

(3.) The case of the prosecution as set out in the charge sheet is as follows: